KALYAN SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) SINCE in all these writ petitions, the judgment and under challenge is same, therefore, for the sake of convenience, they are being decided together by this common judgment and order.

(2.) BY means of Writ Petition No.752 of 2007, the petitioner Kalyan Singh has sought a writ in the nature of certiorari quashing the impugned judgment and order dated 31.7.1989 passed by the Board of Revenue in Second Appeal No.13(z) of 1985 -86.

(3.) BY means of Writ Petition No.4483 of 2001, the petitioner Ramji Lal has sought a writ in the nature of certiorari quashing the order dated 31.7.1989 passed by respondent no.1/Board of Revenue, order dated 30.9.1985 passed by respondent no.2/Additional Commissioner and the order dated 6.8.1985 passed by respondent no.3 / Assistant Collector -I.